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3. Repeal and saving.

(1) The Telecom Regulatory Authority of India (Amendment) Ordinance, 2014, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.



Telecom Regulatory Authority of India (Amendment) Act, 2014 Back




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